LALIT KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Prabhakar Awasthi, learned counsel for the petitioner-appellant and Sri Satish Kumar Srivastava, learned Additional Chief Standing Counsel for the State-respondents.

(2.) The petitioner-appellant has filed the present special appeal praying to set aside the judgment and order dtd. 22/7/2022 in Writ-A No.679 of 2020 (Lalit Kumar vs. State of U.P. and others) passed by the learned Single Judge and to allow the writ petition.

(3.) The petitioner has filed the aforesaid Writ-A No.679 of 2020 praying for the following relief: